Q. What are the equivalent citations for Mohindar Singh and Anr vs Emperor ?

The equivalence citation are(1932) ILR 13 LAH 479 ; (1933) 64 MLJ 77 ; 59 M.I.A. 233 ; AIR 1932 PC 234 ; LQ/PC/1932/28 ;

Mohindar Singh And Anr Vs. Emperor On 05 April, 1932

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Mohindar Singh And Anr v. Emperor

Mohindar Singh And Anr
v.
Emperor

(Privy Council)

| 05-04-1932

Viscount Dunedin, J.

1. Their Lordships have frequently stated that they do not sit as a Court of criminal appeal. For them to interfere with a criminal sentence there must be something so irregular or so outrageous as to shock the very basis of justice. Such an instance was found in Dillets case [1887] 12 A.C. 459, which has always been held to be the leading authority on such matters. In the present case the only real point is as to the meaning and effect of a section of the Evidence Act. The petitioners contended that a wrong view had been taken of the matter, also that upon a proper reading of the section there was an insufficiency of evidence to warrant the conviction. Those are merely points for a Court of criminal appeal. Their Lordships will humbly advise His Majesty that the petition should be dismissed.

Advocates List

Bench List

Viscount Dunedin, J.

Eq Citation

(1932) ILR 13 LAH 479

(1933) 64 MLJ 77

59 M.I.A. 233

AIR 1932 PC 234

LQ/PC/1932/28

HeadNote

Penal Code — S. 374 — Interference by Privy Council — When warranted — Only real point being as to meaning and effect of S. 32 of Indian Evidence Act, 1872 — Petitioners contending that a wrong view had been taken of the matter, also that upon a proper reading of the section there was an insufficiency of evidence to warrant the conviction — Held, those are merely points for a Court of criminal appeal — Privy Council will humbly advise His Majesty that the petition should be dismissed