- (1.) Complainant-respondent had filed a complaint under Section 138 of the Negotiable Instruments Act, 1881 (for short- "the Act") against the petitioner with regard to dishonour of cheque No. 930348 dated 8.4.2008 in the sum of Rs. 1,00,000/-.
(2.) Trial Court vide judgment/ order dated 10.2.2010 ordered the conviction and sentence of petitioner under Section 138 of the Act. Appeal filed by the petitioner against the said judgment/ order was dismissed by the appellate Court vide judgment dated 12.4.2012. Hence, the present revision petition.
(3.) Learned counsel for the petitioner has submitted that petitioner had been falsely involved in the case. Complainant had failed to establish that he had the capacity to advance Rs. 1,00,000/- as loan to the petitioner.;