Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 151] [Section 363] [Entire Act] Union of India - Subsection Section 363(1) in The Code of Criminal Procedure, 1973 (1)When the accused is sentenced to imprisonment, a copy of the judgment shall, immediately after the pronouncement of the judgment be given to him free of cost.
