Section 371 in The Code of Criminal Procedure, 1989 (1933 A. D.)
371. Copy of judgment, etc. to be given to, accused on application.
(1)On the application of the accused a copy of the judgment, or, when he so desires, a translation in his own language, if practicable, or in the language of the Court, shall be given to him without delay. Such copy shall, in any case other than a summons-case, be given free of cost.(2)Case of person sentenced to death or life imprisonment. - When the accused is sentenced to death [or imprisonment for life] [Inserted by Law Department Notification No. 7-L/86 published in Government Gazette dated 14th Bhadon 1986.] by a Sessions Judge, such Judge shall further inform him of the period within which, if he wishes to appeal, his appeal should be preferred.(3)[ When the accused is sentenced to imprisonment then, without prejudice to the provisions of sub-section (1), a copy of the finding and sentence shall, as soon as may be after the delivery of the judgment, be given to the accused free of cost] [Sub-section (3) of section 371 inserted by Act XLII of 1956.],
