149. In cases before the Court of Session the sheet shall open with an entry recording receipt of intimation that commitment has been ordered, and the receipt of the committing Magistrate's proceedings shall also be recorded. The preliminary proceedings such as the appointing of a date for the trial and the selection of assessors shall then be entered.
Note. - With a view to have the facts of case brought out in their logical sequence, the Public Prosecutor should be asked to report as to the witness he wishes to examine and the sequence in which he intends to examine them on the opening and the following days of the trial.
