Section 149 in Criminal Rules of Practice and Circular Orders, 1990
149. Cases in which copies of record are to be supplied free of cost:
- Copies of record shall be supplied free of cost in the following cases(1)One set to the Public prosecutor in every case in which notice has been issued to him.(2)One set to a practitioner to whom State brief has been issued.(3)One set to the Advocate for accused in(a)Reference under Section 366 of the Code.(b)Appeals against acquittal(c)Appeals or Revisions for enhancement of sentence to one of death:Provided that where more than one set are applied for by the Advocate for the accused the same shall be supplied at such rate as the Registrar may from time to time fix.
