117. Withdrawal of plea of "Not Guilty".-The accused may, if he thinks fit, at any time during the trial withdraw his plea of "Not Guilty" and plead "Guilty", and in such case the Court shall at once, subject to a compliance with sub-rule (2) of rule 115, record a plea and finding of "Guilty", and shall, so far as may be, proceed in the manner provided in rule 116.
