MUHAMMAD SHAFI GANAI Vs. STATE

JUDGEMENT

(1.) Petitioner has challenged order dtd. 8/3/2017 passed by learned Principal Sessions Judge, Budgam, whereby petitioner's application under Sec. 428 of J&K Cr. P. C. seeking permission to lead additional evidence at appellate stage has been dismissed.

(2.) Before coming to the present petition, it would be apt to narrate the facts that have led to the filing of instant petition.

(3.) It emerges from the record that respondent herein had filed a complaint against the petitioner alleging commission of certain offences by petitioner under the provisions of Food Safety and Standards Act, 2006 (for short 'the Act of 2006'). The complaint was filed before the Judicial Magistrate 1st Class, Budgam (hereinafter referred to as the trial court). After trial of the case, it seems that the petitioner has been found guilty of offences under Sec. 51, 52, and 59 the Act of 2006 and has been sentenced to a fine of Rs.5.00 lacs for offence under Sec. 51, Rs.3.00 lacs for offence under Sec. 52 and imprisonment of six months with a fine of Rs.1.00 lac for offence under Sec. 59.