SUMAN L. SHAH Vs. CUSTODIAN

JUDGEMENT

(1.) The factual and legal issues involved in these appeals are common and hence the same have been heard together and are being decided by this common judgment.

(2.) The instant appeals under Sec. 10 of the Special Court (Trial of Offences relating to transactions in Securities) Act, 1992 (hereinafter being referred to as the 'Act of 1992') arise out of the final judgments passed by the Special Court, Bombay constituted under the Act of 1992 of even date i.e. 11/3/2011, in MA Nos. 162 and 184 of 2008 in MA No.343 of 1994 in MA No. 193 of 1993.

(3.) Before proceeding to consider the appeals on merits, it would be apposite to consider the broad scheme of the Act of 1992.