Section 3 in Telangana Probation of Offenders Act, 1936
3. Power of court to release certain offenders after admonition.
- In any case in which a person is found guilty of the offence of theft, dishonest misappropriation, or cheating punishable under the Indian Penal Code or of any offence punishable with not more than two years' imprisonment and no previous conviction is proved against him, the court by which he is found guilty may, if it thinks fit, having regard to the age, character, antecedents or physical or mental condition of the offender and to the trivial nature of the offence or any extenuating circumstances under which the offence was committed, instead of sentencing him to any punishment, release him after due admonition.
