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Judgment
3 paragraphs · 63 words
Munro, J.—All that is shown is that the accused marched the prisoner by night. There is no evidence that they had any reason to expect that
any attempt would be made at a rescue, and I do not think an offence u/s 223 is made out. The conviction is set aside and the accused are
acquitted. The fine, if paid, will be refunded.