Section 363(5) in The Code of Criminal Procedure, 1973
(5)Save as otherwise provided in sub-section (2), any person affected by a judgment or order passed by a Criminal Court shall, on an application made in this behalf and on payment of the prescribed charges, be given a copy of such judgment or order or of any deposition or other part of the record :Provided that the Court may, if it thinks fit for some special reason, give it to him free of cost.
