Under Section 424 of the Code of Criminal Procedure the provisions of Sections 368 to 373 of the Code apply to the judgements of Appellate Courts other than the High Court. The observations in Rule 551 consequently apply to judgements of Appellate Courts and an accused in a summons case who is in jail is entitled to a copy of an appellate judgement free of cost whether he has received a copy of the judgement of the Trial Court or not.
