DIVYA Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under section 438 of the Code of Criminal Procedure, 1973.

(2.) The applicant herein is the 3rd accused in Crime No.609 of 2018 registered at the Kodungallur Police Station. In the aforesaid crime, she is proceeded against for having committed the offences punishable under Sections 416, 465, 468, 470, 471, 419 and 420 read with Sec. 34 of the Indian Penal Code and sections 66(C) and (D) of the Information Technology Act, 2000.

(3.) According to the prosecution, the husband of the applicant herein was the Managing Director of M/s. Regal Colectil Trading LLP., Kodungallur, and the applicant is one of the Directors. It is alleged that the accused spoofed the e-mail address of the Chairman of the Qatar Museum Authority and sent an invoice by email to the Chief Executive Officer of the Museum. As per the invoice, the Chief Executive Officer was directed to transfer USD 7.6 lakhs to the account of the 2nd accused by inducing him to believe that the e-mail was sent by the Chairman. The amount was transferred to the account of the 2nd accused maintained at the SBI, Kodungalloor. The amount transferred as above was misappropriated by the accused.