- (1.) We have heard the learned counsels for the parties.
(2.) The accused-appellant has been convicted under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the NDPS Act) and sentenced to undergo rigorous imprisonment for a term of ten years. The conviction and sentence has been affirmed in appeal.
(3.) As the appeal has been argued on merits despite the fact that the accused has served the period of sentence, we have considered the matter in great detail.;