As per case facts, appellants Malkiat Singh and Rajjo Bai were convicted under the NDPS Act for possessing heroin, recovered from their house after secret information and Rajjo Bai's disclosure. ... They were sentenced to 12 years RI and a fine. The appeal challenged the conviction, citing non-compliance with Section 42 and 52-A(2)(c) of the Act, non-examination of an independent witness, delay in sending samples to FSL, and alleged double jeopardy for Malkiat Singh. The question arose whether procedural irregularities and contentions raised by the appellants were sufficient to vitiate the conviction. Finally, the High Court held that Section 42 was complied as a Gazetted Officer was present, and Section 52A non-compliance was a procedural irregularity not fatal to the trial. The court found official testimonies reliable, dismissed delay and double jeopardy claims, and upheld the conviction, dismissing both appeals.