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Judgment
2 paragraphs · 70 words
1.
The words "person who professes the Christian religion" as used in Act XV of 1872 mean in our opinion not only adults who profess that religion, bat also their children, who are in law presumed to follow their father's religion; and it is in evidence that the child in this case was baptized.
2.
We must set aside the order of acquittal and direct that the case be re-tried.