(3)After all the witnesses against the accused have been examined, he shall be cautioned in the following terms:-(i)"Do you wish to make any statement?(ii)You are not obliged to say anything unless you wish to do so, but whatever you state shall be taken down in writing and may be given in evidence."Any statement thereupon made by the accused shall be taken down and read to over him, but he will not be cross-examined upon it and the accused may then call his witnesses in defence and the officer recording the evidence may ask any question that may be necessary to clarify the evidence given by such witnesses.
