(4)After the revision order has been read in open Court, whether the revision is of finding or sentence and the evidence, if any, in accordance with sub-rules (1), (2) and (3) has been taken, the prosecutor and the accused shall be given a further opportunity to address the Court in the order as laid down in rule 59. If necessary, the Judge-Advocate, if any, may sum up the (additional) evidence and advise the Court upon the law relating to the case. The Court shall then deliberate on its finding or the sentence, as the case may be, in closed Court.
