Section 240(4) in Criminal Courts - Rules and Orders
(4)Then the points that arise for decision should be dealt with one by one, marshalling the evidence for and against and considering the arguments and giving a clear finding on one point before passing on to the next. Witnesses should not be referred to by number alone. Accused persons, where there are two or more, should invariably be referred to by name, and if it is necessary for further identification by number as well. The various points should be dealt with in separate paragraph, but some points may require more than one paragraph. It is inadvisable to consider the question of motive first, as that tends to invite the argument that the Court thereby pre-judges the merits of the case.
