.-After the examination of the witnesses, the prosecutor may make a closing address and the accused or his counsel or the defending officer, as the case may be, shall be entitled to reply:Provided that where any point of law is raised by the accused, the prosecutor may, with the permission of the Court, make his submission with regard to that point.][* * *] [R. 59-A omitted by S.R.O. 17(E), dated 6.12.1993. ]
