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Judgment
2 paragraphs · 66 words
Ross, J.—This trial is vitiated by the fact that the accused were not examined as required by S. 342, Cr. P. C. As the petitioners have been in jail for several days and the offence was a petty assault I do not think it necessary to order a re-trial.
2.
The conviction and the sentences are set aside and the petitioners will be released from bail.