274. Definition of casual prisoners. - A casual prisoner will be one who is a first offender and who lapses into crime not because he has a criminal mentality but on account of his surroundings, physical disability or mental deficiency. The term 'first offender' in the case of a prisoner committed to or detained in prison under [Section 123] [See Section 122 of Code of Criminal Procedure, 1973 (Act 2 of 1974).] of the Code of Criminal Procedure, [1898] [Figure '1898' shall be read as '1973'.], will mean a prisoner thus committed to or detained in prison for the first time.
