Lindsay, J.@mdashThis application for revision must be accepted. It has been admitted on the ground pat forward in the petition that the
Magistrate who tried the case had wrongfully disposed of it without hearing the defence evidence of the applicant.
2. A perusal of the order sheet shows that the witnesses cited by the accused failed to appear in Court. Summonses and warrants were issued with
the object of bringing these witnesses into Court, but neither were executed. The Magistrate seems to have got tired at last a and proceeded to
give judgment, remarking that it was the business of the accused to take suit-able steps to have his witnesses brought into Court.
3. It was the business of the Court to see that its summonses and warrants were duly executed, and if the accused insisted on the Court issuing
process for the attendance of these witnesses he had done all that the law required of him. It was for the Court to do the rest. I, therefore, allow
this application, set aside the conviction and sentence and send the case back to the Magistrate for disposal in accordance with law after hearing
such witnesses as the accused may desire to call in his defence.
