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Judgment
5 paragraphs · 123 wordsHeard learned counsel for the parties.
Section 353(6) Cr.P.C. stipulates that on the date of judgment, the accused has to be present unless on earlier occasions his personal appearance has been dispensed with. Section 363(1) of the Code of Criminal Procedure provides that on being convicted, the accused is entitled to a copy of the judgment free of cost.
Section 363(1) of Cr.P.C. entitling the accused for free copy of the judgment has to be read harmoniously with Section 353(6). The present petitioner having not appeared before the Court on the date of judgment cannot as of right seek for supply of the copy of the judgment.
The special leave petitions are, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of.