- (1.) Heard counsel for the parties.
(2.) Perused the judgment of the trial Court as well as the High Court and the relevant record.
(3.) In view of the concurrent finding of fact recorded by two courts on the factum of exclusive possession of the contraband item with the appellant, we see no reason to deviate from the said conclusion or the finding of guilt recorded against the accused-appellant. In our opinion, no interference is warranted in this appeal, which is filed by the accused-appellant through jail.;