V.K. Chaturvedi, J. - (1.) Chhutku Singh alias Jaikaran Singh has filed this appeal against the judgment and order passed by the I Additional Sessions Judge, Banda dated 26th January, 1995 in Special Case No. 30 of 1992 convicting the appellant under section 20 (a) of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as "the Act") and sentencing him to two years R.I. and fine of Rs. 10,000/-and in default of payment of fine he shall further, undergo six months additional R.I.
(2.) Heard Sri Birendra Singh, learned Counsel for the appellant and learned A.G.A.
(3.) It is contended that there is breach of mandatory provision of section 42 of the Act and there is no compliance of section 57 of the Act, therefore, the conviction is not sustainable.;