Section 100 in Criminal Rules of Practice and Circular Orders, 1990
100. Distribution of Copies of Judgments:
(1)Courts of Session shall, within 15 days from the date of pronouncing Judgment, distribute copies of all their judgments as follows, a sufficient number of copies being typed or cyclostyled for the purpose of each case :(i)One copy for the Collector of the District.(ii)Three copies in respect of capital charges and two copies in other cases to the Superintendent of Police/Commissioner of Police, Superintendent of Police, Crime Branch, C.I.D.(iii)One copy to the High Court as provided for in the Rules relating to the submission of Judgments and Calendars.(iv)Eight copies to the High Court as provided for in the Rules relating to the submission of records.(v)One copy for each accused person with reference to Section 363 of the Code.(vi)One copy (for each prisoner) to the Superintendent of the Jail to which a prisoner is committed when such prisoner is sentenced to imprisonment, for being filed with the warrant of committal or used for purpose of memoralizing Government if required.(vii)Two copies (for each prisoner) to the Superintendent of the Jail to which a prisoner is committed in cases when such prisoner is sentenced to death, to prevent delay in the transmission to Government of petitions for mercy.(viii)In cases other than those mentioned in sub-heads six and seven, one copy shall be furnished to each person convicted of an offence on his requisition in order to afford facilities for memoralizing Government to exercise its powers under Chapter XXXII of the Code required by Section 363.(ix)One copy to the Director of Prosecutions, one copy to the Public Prosecutor and one to the Additional or Special Public Prosecutors who conducted the case.(x)One copy to be filed with the records.(xi)One copy to be bound up in a volume of judgments for reference in the Sessions Courts.The copies referred to in sub-heads (i) to (ix) inclusive shall be supplied free of charge.Where copies can be spared, one may be supplied to a person not entitled by any law or order to receive a copy free of cost, on payment of the prescribed charges. All such payments shall be in cash
