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5 paragraphs · 98 words
Jackson, J.—It seems that an entirely wrong system of procedure is developing in the Lower Courts. Accused persons before they are
charged and put upon their defence anticipate their defence by petitions on which the trial Court writes written orders, and these are then brought
up on revision. The procedure is quite misconceived. An accused person must wait till he is charged before he defends himself, and if he is
convicted his first remedy is in most cases by way of appeal. At this stage there is no room for revision.
2.
The Criminal Revision Petition is dismissed.