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Judgment
1 paragraphs · 66 wordsSir Barnes Peacock, Kt., C.J.—We are of opinion that the Lord''s Day Act does not extend to criminal cases in British Burmah, and that the conviction is not bad because the defendant was arrested on Sunday. We are of opinion that, upon the facts stated, the Abkari Rules passed by the Chief Commissioner have not the force of law, and that the conviction cannot be supported.