Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Code Of Criminal Procedure (Karnataka Amendment) Act, 1985 19 of 1985 [25 June 1985] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 363 Code Of Criminal Procedure (Karnataka Amendment) Act, 1985 19 of 1985 [25 June 1985] An Act further to amend the Code of Criminal Procedure, 1973 in its application to the State of Karnataka . WHEREAS it is expedient further to amend the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), in its application to the State of Karnataka for the purposes hereinafter appearing; BE it enacted by the Karnataka State Legislature in the Thirty-sixth year of the Republic of India as follows :- 1. Short Title And Commencement :- (1) This Act may be called the Code of Criminal Procedure (Karnataka Amendment) Act, 1985. (2) It shall come into force at once. 2. Amendment Of Section 363 :- In section 363 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), after the proviso to sub-section (5), the following proviso shall be inserted, namely:- "Provided further that the State shall, on an application made in this behalf by the Prosecuting Officer be given, free of cost, a certified copy of such judgement, order, deposition or record with the prescribed endorsement".