Section 371(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)[ When the accused is sentenced to imprisonment then, without prejudice to the provisions of sub-section (1), a copy of the finding and sentence shall, as soon as may be after the delivery of the judgment, be given to the accused free of cost] [Sub-section (3) of section 371 inserted by Act XLII of 1956.],
