Report No. 64

5.46. Points summarised.-

The net result of the points made above under section 10(1) is that a person convicted for the first time of any offence under section 7 or section 8, may, having regard to his age, character, antecedents and the circumstances in which the offence was committed, be released by the court before which he is convicted with admonition or on probation of good conduct-

(a) in the manner provided in the Probation of Offenders Act, 1958, if the said Act extends to the State;

(b) in the manner provided in section 360 of the Code of Criminal Procedure, 1974, if the said Act does not extend to the State,