Report No. 33
53. Moral duty.-
If the reporting of the crime (in the absence of a legal duty) is to be justified on the basis of moral or social duty, the task is far more troublesome. The judge has "no evidence as to the view the community takes of moral or social duties"1, and he has to decide it as best as he can.
1.See Watt v. Longsdon, (1930) 1 KB 130: (1920) All ER Rep 284 (288) (Reviews case law).
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