Q. What are the equivalent citations for Moung Tha Hnyeen vs Moung Pan Nyo ?

The equivalence citation are(1901) ILR 28 P.C. 1 ; (1901) ILR 28 Cal 1 ; 27 M.I.A. 166 ; LQ/PC/1900/5 ;

Moung Tha Hnyeen Vs. Moung Pan Nyo On 06 July, 1900

Q: Q. What was the bench assigned for the case Moung Tha Hnyeen vs Moung Pan Nyo?

Hobhouse, Macnaghten, Lindley, Richard Couch,, Henry Strong, JJ.

iDraf

Decision

Open iDraf

Moung Tha Hnyeen v. Moung Pan Nyo

Moung Tha Hnyeen
v.
Moung Pan Nyo

(Privy Council)

| 06-07-1900

1. This case has been very ably argued for the appellant, and there is no doubt a great deal of obscurity, and some puzzling circumstances in it. But it has been the subject of an extremely elaborate and careful judgment by the first Court below, and that judgment has been examined by the Court of Appeal, who have agreed with the first Court. Although acute criticisms have been made upon some points in the case, there has been nothing to show that there has been a miscarriage of justice, or that any principles of law or of procedure have been violated in the Courts below. This case is one which very decidedly falls within the valuable principle recognized here, and commonly observed in second Courts of Appeal, that it will not interfere With concurrent judgments of the Courts below on matters of fact, unless very definite and explicit grounds for that interference are assigned. In all probability their Lordships would be doing a great deal more harm than good if they were induced to disturb judgments arrived at by the local judges on such criticisms as have been assigned in this argument.

2. Their Lordships will humbly recommend Her Majesty to dismiss the appeal; and the appellant must pay the costs.

Advocates List

Bench List

Hobhouse, Macnaghten, Lindley, Richard Couch,Henry Strong, JJ.

Eq Citation

(1901) ILR 28 P.C. 1

(1901) ILR 28 Cal 1

27 M.I.A. 166

LQ/PC/1900/5

HeadNote

PROCEDURE Appeal — Appeal to House of Lords — When should be allowed — Conviction of murder — Whether there was miscarriage of justice — Held, House of Lords would be doing a great deal more harm than good if they were induced to disturb judgments arrived at by local judges on such criticisms as were assigned in the argument — Appeal dismissed