710. As to judgement : The question here is how far the Magistrate's judgement follows the principles laid down in Part I (Chapter 9, Rules 239 to 243) : in brief whether he states the case lucidly, marshals the evidence in an orderly way, and comes to clear findings, both on fact and on law, ensuring that the points for decision and his findings on them or set out free of ambiguity. Comment should be made if he wastes time on the obvious or quotes law to support pure questions of fact. His sentences should be scrutinized to see whether he is heavy-handed, or weak, or variable, or not. Ornate language, theoretical questions and intemperate criticism of parties, counsel the police or lower Courts should be discouraged.
