(6)The provisions of this rule shall as far as may be, to apply to petitions for revision or clemency and the like.Note 1. - The Superintendent is not justified in refusing to forward the appeal of any prisoner whether it is barred by limitation or not.Note 2. - An appeal made by the Superintendent on behalf of a prisoner should, before despatch, be read over to the appellant, in the presence of the Superintendent, who shall if the prisoner approves of the appeal, countersign the document and cause the official seal of the jail to be stamped thereon.Note 3. - Convicted prisoners are entitled under section 363 (1) and (2) of the Code of Criminal Procedure to a copy of the judgment free of all fees. In summons cases no court-fees are payable on the copy of the judgment. Government have further approved the principle that if the person convicted in summons case is in Jail he or his agent shall be allowed a copy of the judgment free of copying fees. In the event of any such copies being sent to the jail authorities for delivery to the prisoners by the appellate, revision or other Court, the Superintendent shall get it delivered immediately to the prisoners under his written acknowledgement.If a prisoner's appeal fails and he desires to prefer to an application for revision, he is not entitled to get back, for the purpose of his revision application, the free copy supplied under these instructions.Note 4. - "Copies of judgments of the High Court in Criminal cases, shall on application made in this behalf by the convicted prisoner, be supplied free of cost -(a)in every case in which a sentence of death or imprisonment for life has been passed or confirmed by the High Court, and(b)in any other case if the High Court so directs.Registrar High Court of Punjab letter No. 2409-Genl., dated 24th March, 1950 and Punjab Government letter No. 8952-11-51/4971 dated 27th September, 1951.
