Section 548 in The Code of Criminal Procedure, 1989 (1933 A. D.)
548. Copies of proceedings.
- If any person affected by a judgment or order passed by a Criminal Court desires to have a copy of any order or deposition or other part of the record he shall, on applying for such copy, be furnished therewith :Provided that he pays for the same, unless the Court, for some special reasons, thinks fit to furnish it free of cost.
