Section 205C in The Code of Criminal Procedure, 1989 (1933 A. D.)
205C. Supply of copies of statements and documents to accused in other cases triable by Court of Session.
- Where, in a case instituted otherwise than on a police report, it appears to the Magistrate issuing process under section 204 that the offence is triable exclusively by the Court of Session, the Magistrate shall without delay furnish to the accused, free of cost, a copy of each of the following :-(i)the statements recorded under section 200 or section 202, of all persons examined by the Magistrate ;(ii)the statements and confessions, if any, recorded under section 161 or section 164 ;(iii)any document produced before the Magistrate on which the prosecution proposes to rely:Provided that if the Magistrate is satisfied that any such document is voluminous, he shall, instead of furnishing the accused with a copy thereof, direct that he will only be allowed to inspect it either personally or through pleader in Court.
