Section 72 in Criminal Rules of Practice and Circular Orders, 1990
72. Copies to the prosecution and the accused:
- Copies of Judgments shall be given to the accused and the prosecution. When a person who has been convicted of an offence, applies for another copy of Judgment in addition to the one required to be furnished to him under Section 363 of the Code, with a view to memoralising Government, he shall be furnished with another copy in all cases free of cost except in summons cases.
