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Judgment
4 paragraphs · 81 words
1.
This case raises the same point as Criminal Revision Case No. 691, (1) the only difference being that it was tried summarily under Chapter
XXII. In our judgment, there is no difference between summary trials of summons cases and the ordinary trials of summons cases. This petition
must be dismissed. The sentence is light but in the circumstances as he has already been released and only has a few more days to serve we reduce
the sentence to 11 days.