https://sclaw.in/2023/09/28/narcotic-drugs-and-psychotropic-substances-act-1985-section-18-appeal-against-conviction-an-appeal-against-conviction-could-not-have-been-treated-as-infructuous-merely-for-the-reason-that-the-c/
Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 18 - Appeal against conviction - An appeal against conviction could not have been treated as infructuous merely for the reason that the convicted appellant had served out the sentence awarded by the Trial Court in any case, the appeal could not have been dismissed as infructuous - Appeal remanded