AMIT Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the accused 1 to 3 in Crime No.4/2023 of the Cyber Crime Police Station, Aluva, registered against the accused (eight in number), for allegedly committing the offences punishable under Sec.420 read with Sec.34 of the Indian Penal Code and Sec.66(D) of the Information Technology Act. The petitioners were arrested and remanded to judicial custody on 7/12/2023.

(2.) The crux of the prosecution case is that: the accused in furtherance of their common intention to cheat the Managing Director of the company in which the de facto complainant was working impersonated themselves as the officials of the company and sent messages to the de facto complainant and demanded him to transfer money to their accounts. Accordingly, an amount of Rs.44,47,905.00 was transferred to the account of the accused. Thus, the accused have committed the above offences.

(3.) Heard; Sri.S.Justus, the learned counsel appearing for the petitioners and Smt.Seetha.S, the learned Public Prosecutor.