83. Application for trial on separate charge-sheet.
(1)Where a charge-sheet contains more than one charge, the accused may, before pleading to the charges, apply to the court to be tried separately on any charge in that charge-sheet on the ground that he would be prejudiced in his defence if he were not tried separately on that charge.(2)Where the accused makes such an application, the prosecutor may address the court in answer thereto and the accused may reply to the prosecutor's address.(3)Where the court is of the opinion that the interests of justice so require it shall allow the application and try the accused separately on the charge to which it relates as if that charge had been inserted in a separate charge-sheet.
