64. Plea of "not guilty" and case for prosecution .-After the plea of "not guilty" to any charge is recorded, the trial shall proceed as follows:-
(a)the prosecutor may, if he desires, make an opening address;(b)the evidence for the prosecutor shall then be taken;(c)if it should be necessary for the prosecutor to give evidence for the prosecution on the facts of the case, he shall give it after the delivery of his address, and he must be sworn and give his evidence in detail;(d)he may be cross-examined by the accused and afterwards may make any statement which might be made by a witness on re-examination.
