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Report No. 135 Recommendation IV The Probation of Offenders Act, 1958 should be amended in the following manner:- A Section 3 of the Probation of Offenders Act, 1958 (which deal with the power of the court be release a converted offender on admonition) should (in its latter part, main paragraph) be amended, by providing that in deciding about such release, the court shall have regard to the circumstances of the case, including the nature of the offence and the character of the offender (as at present), and the fact that the offender is a woman. (See para. 5.9) B Section 4(1) of the Probation of Offenders Act, 1958, which empowers the court to release offenders convicted of certain offences on probation of good conduct should (in the main paragraph) be amended on the same lines as section 3 of the Act recommended to be amended as above, that is to say, the court shall have regard also to the fact that the offender is a woman. (See para. 5.9)    |
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