V. KRISHHA Vs. STATE BY VIJAYANAGAR POLICE

JUDGEMENT

(1.) HEARD Sri S.K. Manjunath, learned Counsel for the Appellant and Sri Vijaya Kumar Majage, learned Govermment Pleader.

(2.) SRI S.K. Manjunath, learned Counsel for the Appellant submits that in the wound certificate, the injured Janaki has not stated the name of the accused, whereas it is stated as 'asuault by unknown person' as the cause for injories on her.

(3.) FROM the evidence of these two witnesses, it is not clearly challenged as to how the name of Krishna was not informed to the doctor at the first instance. Since, it is a matter of evidence, I am of the opinion that the Appellant has not made out a case for suspension of sentence of imprisonment. Therefore, Misc. Crl. No. 2524 of 2010 is rejected. However, if the appeal is not disposed of within a period of five years, the Appellant is at liberty to renew his application.