(1.) Appellant had faced trial in FIR No.302 dated 17.9.2001 registered at Police Station Sadar Karnal under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985(for short 'the Act'). The trial Court vide judgment/order dated 11.2.2003 ordered the conviction and sentence of the appellant under Section 15 of the Act. Hence, the present appeal.
(2.) Heard.
(3.) I have gone through the record of the case carefully with the able assistance of the learned counsel for the appellant as well as for the State.