8. Power of Court to pass sentence of detention in Borstal school.
- Where it appears to a Court having jurisdiction under this Act that an adolescent offender should, by reason of his criminal habits or tendencies, or association with persons of bad character, be subject to detention for such term and under such instruction and discipline as appears most conducive to his reformation and the repression of crime, it shall be lawful for the Court, in lieu of passing a sentence of imprisonment, to pass a sentence of detention in a Borstal school for a term which shall not be less than two years and shall not exceed five years [but in no case extending beyond the date on which the adolescent offender will, in the opinion of the Court, attain the age of twenty-three years] [Added by the Madras Borstal Schools (Amendment) Act, 1936 (Madras Act XIX of 1936) which Act is since repealed.]:Provided that, before passing such sentence, the Court shall consider any report or representation which may be made to it [(including any report or representation made by the probation officer of the area in which the offender permanently resided at the time when he committed the offence)] [Inserted by the Andhra Pradesh Borstal Schools (Amendment) Act, 1951 (Act XI of 1951).] as to the suitability of the case for treatment in a Borstal school and shall be satisfied that the character, state of health and mental condition of the offender and the other circumstances of the case are such that the offender is likely to profit by such instruction and discipline as aforesaid.
