1129. Inspection and copying of Sessions Court's records.
(a)Under rule 58(a) in Chapter III of the High Court's General Rules and Circular Orders (Criminal), Sessions. Judges give Magistrates and Superintendents facilities for inspecting the records of cases in their Courts.(b)The same rule governs the preparation of copies from the records of Sessions Courts. A Superintendent requiring such copies shall apply to the District Magistrate and depute a clerk or officers to make copies of any papers other than those to be copied by the Judge's establishment. If the Court is in another district the Superintendent of that district shall, on request, thus depute a clerk or officer.
