Section 34(2) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
(2)in any case in which a person is convicted of theft, theft in a building, dishonest misappropriation, cheating or any offence under the Indian Penal Code punishable with not more than two years imprisonment and no previous conviction is proved against him, the District Council Court before which he is so convicted may, if it thinks fit, having regard to the age, character, antecedents, or physical or mental condition of the offender and to the tribal nature of the offence or any extenuating circumstances under which the offence was committed, instead of sentencing him any punishment release him after due admonition.Provided that, where a personal is convicted of such offence by the Subordinate District Council Court and no previous conviction is approved against him, and the Court is of opinion that the powers conferred by this rule should be exercised, it shall record its opinion to that effect and submit the proceedings to the District Council Court forwarding the accused to, or taking bail for his appearance before such Court which shall dispose of the case in the manner provided by Rule 35.
