Kenmaya Devi vs The State Of Assam
2025 Latest Caselaw 7302 Gua

Gauhati High Court

Kenmaya Devi vs The State Of Assam on 15 September, 2025

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GAHC010175512025




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                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                  Case No. : Crl.A./332/2025

            KENMAYA DEVI
            W/O - LT DIL BAHADUR CHETRY
            R/O - VILL - JARONI CHAPORI
            P.S. - TEZPUR
            DIST - SONITPUR, ASSAM
            PIN - 784153



            VERSUS

            THE STATE OF ASSAM
            REP BY THE PP ASSAM

            2:BHUSAN SAIKIA
             S/O - LT THANESWAR SAIKIA
            R/O - VILL - DIHINGIA KALITAGAON
            P.S. - TEZPUR
            DIST - TEZPUR

            3:PANKAJ KALITA
             S/O - LT GANGADHAR KALITA
            R/O - VILL - DIHINGIA KALITAGAON
            P.S. - TEZPUR
            DIST - SONITPUR

            4:BHUPEN SAIKIA
             S/O - LT THANESWAR SAIKIA
            R/O - VILL - DIHINGIA KALITAGAON
            P.S. - TEZPUR
            DIST - SONITPU

Advocate for the Petitioner   : MR BIMAL CHETRI, MS. D BORA,MR. B CHETRI
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Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

Date : 15.09.2025

1. Heard Mr. B. Chetri, the learned counsel for the appellant. Also heard Mr. K. K. Das, the learned Additional Public Prosecutor for the State respondent.

2. This appeal under Section 413 of the BNSS has been preferred by Smt. Kenmaya Devi, against the judgment dated 16.06.2025 passed by the Court of learned Additional Sessions Judge (FTC), Sonitpur in Sessions Case No, 87/2020, whereby the respondent Nos. 2, 3, 4 and 5 were acquitted in the said case.

3. Issue notice to the respondents.

4. As learned Additional Public Prosecutor has appeared for the respondent no. 1, no formal notice need to be issued to the respondent no.1.

5. As regards respondent Nos. 2, 3, 4 and 5 are concerned, the petitioner shall take steps for service of notices to the respondent Nos. 2, 3, 4 and 5 by registered post with A/D within seven days from the date of receipt of this order, returnable within four weeks.

6. Call for the records from the Trial Court along with the connected case diary.

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7. Let this matter be listed after four weeks.

JUDGE

Comparing Assistant