A State case should be finished within thirty days, and a complaint case within forty-five. It should be noted how long the magistrate takes to bring the accused to trial, and bring up the witnesses against him, how long he takes to hear the evidence, and how long he lakes to deliver judgement once the evidence is closed. It is a bad fault to bring an accused to Court over and over again, and keep witnesses in attendance either repeatedly or for several days at a time so that they cannot follow their living.
