(6)The evidence of each witness when taken down, as provided in sub-rules (4) and (5), shall be read over to him, and shall be signed by him, or if he cannot write his name, shall be attested by his mark and witnessed. Any statement of the accused [* * *] [The words " material to his defence" omitted by S.R.O. 24(E), dated 16.8.1974. ] shall be added in writing and read over to him.
