295. Section 8 of the Reformatory Schools Act (VIII of 1897) provides in certain circumstances for the detention of youthful offenders as defined in the Act in Reformatory Schools instead of their undergoing a sentence of imprisonment or transportation to which they have been sentenced. Criminal Courts should note that the definition of "youthful offender" in Section 4 of this Act has been amended, and that the minimum period of detention prescribed by Section 8 of the Act has been reduced from three to two years under Section 3 of the Central Provinces Children Act (C.P. X of 1928) as amended by Section 2 of the Central Provinces Act (C.P. VI of 1935).
