 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Children Act, 1960 24. No joint trial of child and person not a child (1) Notwithstanding anything contained in 12[section 223 of the Code of Criminal Procedure, 1973] or in any other law for the time being in force, no child shall be charged with or tried for, any offence together with a person who is not a child. (2) If a child is accused of an offence for which under 12[section 223 of the Code of Criminal Procedure, 1973] or any other law for the time being in force, such child and any person who is not a child would, but for the prohibition contained in sub-section (1), have been charged and tried together, the court taking cognizance of that offence shall direct separate trials of the child and the other person.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back