AIR 1927 PRIVY COUNCIL 44

Privy Council

(From Rangoon AIR 1926 Rang. 53) (SEE ALSO A. I. R. 1925 RANG 296)

Hon'ble Judge(s): Lord Phillimore, Lord Sinha, Lord Blanesburgh, Lord Salvesen, Sir John Wallis , JJJ

*(A) Practice (Criminal)-Privy Council- Appeal to, is restricted to very special grounds. The Board only recommends His Majesty to exercise his jurisdiction in appeals in criminal cases upon certain very restricted grounds.(Para 46) *(B) Criminal trial-Serious defect in conducting trial cannot be cured by consent of accused's advocate. No serious defect in the mode of conducting a criminal trial can be justified or cured by the consent of the advocate of the accused.(Para 47) **(C) Criminal P.C. (10 of 1872) , S.360— Object of reading @page-PC45over is to obtain accurate record from the witness and not to enable accused to suggest corrections. The object of reading over the deposition is to obtain an accurate record from the witness of what he really means to say, and to give him an opportunity of correcting the words which the Magistrate or his clerk has taken down. It is not to enable the accused or his advocate to suggest corrections.(Para 47) **(D) Criminal P.C. (10 of 1872) , S.360— Accused not knowing Court's or witness' language-....