Section 7 in Himachal Pradesh Prevention of Beggary Act, 1979
7. Probation of good conduct and detention in beggar homes.
(1)(a)A person convicted for the first time of any offence under section 3 may having regard to his age, character, antecedents, and the circumstances in which the offence was committed be released by the court before which he is convicted on probation of good conduct in the manner provided in sub-sections (1) and (2) of section 360 of the Code of Criminal Procedure, 1973 (2 of 1974).(b)A person convicted for the first time of any offence under section 3 may having regard to his age, character, antecedents and the circumstances in which the offence was committed also be released with admonition in the manner provided in sub-section (3) of section 360 of the Code of Criminal Procedure, 1973 (2 of 1974).(c)The provisions of sub-sections (4), (5), (6), (7), (8), (9) and (10) of section 360 of the Code of Criminal Procedure, 1973 (2 of 1974) shall apply to the cases referred to in clauses (a) and (b).(2)Where a child or a female is convicted of an offence under section 3 and is not released under clause (a) of sub-section (1) on probation of good conduct or under clause (b) of that sub-section with admonition, the court convicting the child or the female may, having regard to the age, character, antecedents of the child or the female, as the case may be, and the circumstances in which the offence was committed, pass in lieu of the sentence of imprisonment or fine, a sentence of detention in a beggar home.(3)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), or any other law for the time being in force, no person convicted under section 4 or section 5 shall be released on probation or with admonition.
