| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Code of Criminal Procedure | 1973 |
| Act Number | Enactment Date | Chapter Number |
| 02 | 01-04-1974 | 27 |
| Chapter Title | Ministry | Department |
| The Judgment | Ministry of Home Affairs | Department of Internal Security |
Where in any case the court could have dealt with-
(a) An accused person under section 360 or under the provisions of the Probation of offenders Act, 1958 (20 of 1958), or
(b) A youthful offender under the Children Act, 1960 (60 of 1960), or any other law for the time being in force for the treatment, training or rehabilitation of youthful offenders,
but has not done so, it shall record in its judgment the special reasons for not having done so.
