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4 paragraphs · 101 words
Miller, J.—In this case a ground is taken that the sentence ought to have been reduced. No doubt that must be done when a sentence has
been passed for an offence of which the accused is afterwards found to be not guilty. The effect of not doing so is, as has been held, to enhance
the sentence passed for another offence. But here the true inference to be drawn from the sentences is that the Magistrate did not mean to pass any
sentence for the offence of hurt and that being so there was nothing to reduce. I dismiss this petition.