SABINA,J. - (1.) Petitioner had faced trial under Section 138 of the Negotiable Instruments Act 1881 (hereinafter referred to as 'the Act') regarding dishonour of cheque dated 6.2.2014.
(2.) Trial Court vide judgment/order dated 20.5.2016 ordered the conviction and sentence of the petitioner under Section 138 of the Act. Appeal filed by the petitioner was dismissed by the appellate court vide order dated 26.11.2016. Hence the present petition by the petitioner.
(3.) Learned counsel for the petitioner has submitted that parties have amicably settled their dispute. Learned counsel submitted that he does not challenge the conviction of the petitioner under Section 138 of the Act but has submitted that sentence qua imprisonment of the petitioner be reduced to the period already undergone by him. Learned counsel has further submitted that in view of the compromise effected between the parties petitioner is not required to pay the amount of fine to the tune of Rupees Two Lacs Forty Thousand to the complainant.;