Section 14(c) in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab
(c)Copy of Judgment and heads of charge to jury to be supplied to accused. - Copy or translation of a judgment in a case other than a summons case, and a copy of the heads of the Judge's charge to the jury, when the copy or translation is given under section 371 of the said Code to an accused person.
