STATE, BY THE PUBLIC PROSECUTOR Vs. JOHN

JUDGEMENT

(1.) Section 24 of the Madras Children Act states that the order in pursuance of which the youthful offender or child is sent to an approved school shall specify the time for which the youthful offender or child is to be detained in the school, being (a) in the case of youthful offender sent to a senior approved school not less than two and not more than five years, but not in any case extending beyond the time when the youthful offender will, in the opinion of the court, attain the age of twenty one years. The accused in this case is aged about 17 years. The detention in the senior approved school should be for a period of not less two years. The Sub Divisional Magistrate has directed his detention only for a period of one year. This is not correct. The order is set aside and the accused shall be detained for a period of two years from 17th August 1970. The detention shall be concurrent in all the cases.