Section 404(5) in Bharatiya Nagarik Suraksha Sanhita, 2023
(5)Save as otherwise provided in sub-section (2), any person affected by a judgment or order passed by a Criminal Court shall, on an application made in this behalf and on payment of the prescribed charges, be given a copy of such judgment or order or of any deposition or other part of the record:Provided that the Court may, if it thinks fit for some special reason, give it to him free of cost:Provided further that the Court may, on an application made in this behalf by the Prosecuting Officer, provide to the Government, free of cost, a certified copy of such judgment, order, deposition or record.
