(6)The provisions of this rule shall, as far as may be, 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. - In cases other than summons cases convicted prisoners are entitled under section 371(1) Criminal Procedure Code 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 a summons case is in Jail he or his agent shall be allowed a copy of the Judgment free of copying fees. [Section 271 (1) Cr.P.C. paragraph 14 (d) of Punjab Government Notification No. 684-JL- 87/20738 dated 19.5.37.]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. - A prisoner sentenced by jirga is not entitled to appeal, but it is open to him to apply for revision to the Commissioner of the Division in which he was sentenced.] [C.C. letter No. 1978 of 16.1.1899. Section 21 (1) F.C. Reg.]Note 5. - 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 costs -(a)in every case in which a sentence of death or transportation 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-JJ-51/4971, dated 27th September, 1951.
