135. Calling of witness whose evidence is not contained in summary .-If the prosecutor, or, in the case of a summary Court-Martial, the Court intends to call a witness whose evidence is not contained in any summary [* * *] of evidence given to the accused, notice of the intention shall be given to the accused a reasonable time before the witness is called together with an abstract of his proposed evidence; and if such witness is called without such notice [* * *] [Certain words omitted by S.R.O. 17(E), dated 6.12.1993. ] having been given the Court shall, if the accused so desires it, either adjourn after taking the evidence of the witness, or allow the cross-examination of such witness to be postponed and the Court shall inform the accused of his right to demand such adjournment or postponement.
