MOHINDAR SINGH Vs. EMPEROR

JUDGEMENT

(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 Dillet's case, [1887] 12 AC 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.