Section 366 in The Code of Criminal Procedure, 1989 (1933 A. D.)
366. Mode of delivering judgment.
(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.(2)The accused shall, if in custody, be brought up, or, if not in custody, be required by the Court to attend, to hear judgment delivered, except where his personal attendance during the trial has been dispensed with and the sentence is one of fine only or he is acquitted, in either of which cases it may be delivered in the presence of his pleader.(3)No judgment delivered by any criminal Court shall be deemed .to be invalid by reason only of the absence of any party or his pleader on the day or from the place notified for the delivery thereof, or of any omission to serve, or defeat in serving, on the parties or their pleader's, or any of them, the notice of such day and place.(4)Nothing in this section shall be construed to limit in any way the extent of the provisions of section 537.
