Section 98 in Criminal Rules of Practice and Circular Orders, 1990
98. Recommendation to the Government for action under Section 10-A of the Borstal Schools Act, 1925:
- Courts of Session sentencing an Offender who is not less than 16 years and not more than 21 years of age to imprisonment for life shall consider whether a recommendation should be made to the Government that the offender be detained in a Borstal School under the provisions of the Andhra Pradesh Borstal School Act, 1925.The name of the Police Station concerned and the Crime Number of the offence should also be noted at the head of the Judgment
