(6)he may be cross-examined by or on behalf of the accused and afterwards may make any statement which might be made by a witness on re-examination.[57. Plea of no case .-(1) At the close of the case for the prosecution, the accused may offer a plea that the evidence given on behalf of the prosecution, in respect of any one or more charges, has not established a prima facie case against him and that he should not, therefore, be called upon to make his defence to that charge or charges.
