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Judgment
4 paragraphs · 77 words
Miller, J.—Of these petitioners Nos. 22 and 23 were sitting in what is called the 2nd room; and it is contended that this room cannot be
taken to be part of the common gaming house and so the presumption u/s 7 does not arise.
2.
This contention was not raised in either Court below and the things found in the 2nd room afford evidence that it was part of the gaming house.
3.
I dismiss the petitions.