260. Section 53 of the Indian Penal Code lays down the punishments to which offenders under that Code are liable. The Courts should however not overlook the fact that punishments of different kinds have been added by other enactments e.g., the Indian Whipping Act (IV of 1909), the Reformatory Schools Act (VIII of 1897), the Central Provinces Borstal Act (C.P. IX of 1928), the Central Provinces Children Act (C.P. X of 1928) and that certain Acts, e.g., the Central Provinces Children Act (C.P. X of 1928) the Central Provinces Probation of Offenders Act (C.P. I of 1936), modify in certain cases the provisions of the Indian Penal Code and other enactments dealing with punishment. The Courts should moreover not overlook their powers under Section 562 of the Code of release in lieu of punishment.
Note. - The punishment of juvenile delinquents is dealt with separately in the next Chapter.
