121. Recalling of witnesses and calling of witnesses in reply .-(1) At the request of the prosecutor or accused person, a witness may, by leave of the Court, be recalled at any time before the time for the second address of the accused, for the purpose of having any question put to him through the officer conducting the proceedings.
(2)A witness may, in special cases, be allowed by the Court to be called or recalled by the prosecutor before the time for the second address of the accused, for the purpose of rebutting any material statement made by a witness for the defence upon his examination by the accused on any new matter which the prosecutor could not reasonably have foreseen.(3)Where the accused has called witnesses to character, the prosecutor, before the time for the second address of the accused, may call or recall witnesses for the purpose of proving a previous conviction or entries in the service records against the accused.(4)The Court may call or recall any witness at any time before finding if it considers that it is necessary for the ends of justice.Addresses
