Report No. 135

450E. Admonition and probation under the Code.- Where the person convicted by a court is a woman, the court shall, in exercising its discretion as to release of the offender on probation under sub-section (1) of section 360 or release of the offender after due admonition under sub-section (3) of that section, have due regard to the fact that the offender is a woman.

(See para 5.10)