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State of Uttar Pradesh - Section

Section 144 in The General Rules (Criminal), 1977

144. Stranger may obtain copy of judgment.

- A stranger to a case shall be entitled to receive a copy of the judgment [or order] [Inserted by Notification No. 12/VII-b-35, dated 23rd May, 1978, published in U. P. Gazette, Part II, dated 8th July, 1978.] in a criminal case on payment of proper fees.