Section 371(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(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.
