AIR 1921 OUDH 190(2)

Oudh High Court

Hon'ble Judge(s): Daniels , J

*(A) Penal Code (45 of 1860) , S.302— Accused a girl of 10 or 11 years-S. 31 of Reformatory Schools Act should be applied- Reformatory Schools Act (8 of 1897) , S.31— It is undesirable that a girl of ten or eleven years of age should be sent to prison even for an offence of murder. In such a case S. 31 of the Reformatory Schools Act should be applied. (B) , S.31— Section applies also to girls. S. 31 applies both to boys as well as girls.