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Judgment
1 paragraphs · 97 words
Pearson, J.—The opinion of the Assessors does not appear to have been taken as it is not found on the record. The omission to take it was a serious irregularity and must be pointed out to the Judge, and lie must be cautioned to avoid a similar irregularity in future. At the same time I cannot hold that it affected the conduct of the prosecution or prejudiced the prisoner in his defence, and it is not therefore, with reference to the provisions of Sections 283 and 300 of Act X of 1872, a ground for revisional interference.