LALA RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Lala Ram has preferred this appeal against the judgment and order dated 5.4.1996 passed by Vth Additional Sessions Judge, Kanpur Dehat in S.T. No. 19 of 1994 convicting the appellant under Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as the Narcotic Drugs And Psychotropic Substances Act) and sentencing him 10 years R.I. and a fine of Its. 1 lac and in default of payment of fine six months further R.I.

(2.) Heard Sri R.P. Dwivedi, learned Counsel for the appellant and learned AGA and perused the lower Court record.

(3.) Learned Counsel for the appellant has contended that there is no link evidence and Sec. 57 of the Narcotic Drugs And Psychotropic Substances Act has not been complied with. It has also been contended that the report of the Chemical Examiner was received after submission of the charge-sheet.