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Judgment
Thankerton, J.—[After referring to the provisions of Rule 81 of the Judicial Committee Rules, 1925, his Lordship continued :] Counsel for the petitioner appears to be flying straight in the teeth of the rule. The proposal is a novel one to me, or, at least, a most unusual one. I fear that it is not competent. The petitioner is asking for indulgence to appeal as a pauper, and yet wishes to employ counsel at someone else''s expense. He is seeking to have the best of both worlds.
With regard to the legal aid provided to prisoners by the Court of Criminal Appeal in this country, there is statutory provision for it. The petitioner is asking for an order which this Board cannot possibly pronounce.
With the exception of the point with regard to the fees of counsel and solicitor, the petition will be granted.