Section 240(5) in Criminal Courts - Rules and Orders
(5)A point that is obvious and undisputed should not be laboured. For example, if a man is found with his head almost severed from his body, it can seldom be necessary to discuss the evidence that he was hale not long before; it will generally be sufficient to indicate the nature of his injuries and to say that it is obvious and has not been disputed that he was murdered, and that the only question for decision is who murdered him.
