AKILAN Vs. STATE

JUDGEMENT

(1.) The petitioners were accused in Crime No. 190 of 2008 registered by the Sub-Inspector of Police, Orleanpet police station, Puducherry for offence un-der Section 420 r/w 34 IPC. Subsequently, the case was transferred to the respondent herein for further investigation, who by fil-ing an alteration report dated 2.6.2008 had included Sections 406,120B of IPC and Sec-tions 5 and 6 of the Prize Chits and Money Circulation Scheme (Banning) Act, 1978 along with Section 420 r/w 34 of IPC.

(2.) A case was registered on a complaint dated 14.5.2008, wherein, the informant had informed:

(3.) In all, as many as 163 similar complaints were received by the respondent.