It is important that the whole of the evidence given by each witness should appear in one place, and should not be scattered at intervals through the record. Therefore when a witness is for any reason recalled and further examined after the close of his original deposition such further examination should appear as a continuation of the original deposition being headed as follows for the sake of distinction:-"Recalled for further examination on this (here enter the date) after the" (here show the stage of the proceedings immediately preceding the recall of the witness, e.g., if the first witness for the prosecution is called after the 10th, the entry would be "10th witness for the prosecution."
