Report No. 64
5.48. Section 10(3) to be widened.-
Section 10(3) prohibits release on probation or with admonition for certain offences, i.e. offences under sections 3(1), 6 and 9. According to the scheme which we contemplate1, only offences under sections 7 and 8 are suitable for probation, and, consequentially, it is necessary to amplify section 10(3) so as to prohibit release on probation or with admonition for all offences2 except those under sections 7 and 8.
1. Cf our recommendation as to section 10(1), para. 5.43, supra.
2. For the suggested re-draft of sections 10 and 10A, see para.5.50, infra.
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