SABINA,J. - (1.) Petitioner had faced trial on a complaint filed by respondent no. 2 under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as the 'Act') with regard to dishonour of cheque-in-question.
(2.) Trial court vide judgment/order dated 12.04.2012, 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 7.2.2017. Hence, the present petitioner by the petitioner.
(3.) Learned counsel for the petitioner has submitted that the cheque amount had been filled as Rupees seven lacs and seventy thousand whereas, only Rupees six lacs and ten thousand remained to be paid to the respondent on account of balance loan amount after auction of the vehicle-in-question.;