Ashok Bhushan, J. - (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) This appeal has been filed against the judgment of the High Court dated 13.01.2016 in CRA No.S-764-SB of 2003 by which judgment the appeal of the appellant challenging his conviction and sentence under Section 18 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred as the 'NDPS Act') has been dismissed.;