Section 366(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)The judgment in every trial in any criminal Court of original jurisdiction shall be pronounced, or the substance of such judgment shall be explained,-(a)in open Court either immediately after the termination of the trial or at some subsequent time of which notice shall be given to the parties or their pleaders, and(b)in the language of the Court, or in some other language which the accused or his pleader understands :Provided that the whole judgment shall be read out by the presiding Judge, if he is requested so to do either by the prosecution or the defence.
