Section 12345(6) in The Air Force Rules, 1969

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Union of India - Subsection

Section 12345(6) in The Air Force Rules, 1969

(6)[Instructions.-If the accused calls witnesses to the facts of the case, then omit paragraph (5) and adopt this.] [All witnesses including witness as to character, will be numbered consecutively and examined, cross-examined, etc., in the same manner.]......................................................is duly sworn confirmed]

Examined by the Accused

Cross-examined by the Prosecutor

Re-examined by the Accused

Examined by the Accused

His evidence is read to the witness.[Instruction.-The fact that sub-rules (2), (3) and (4) of rule 119 have been complied with should be recorded.]The witness withdraws.VARIATIONThe prosecutor declines to cross-examine this witness.The witness, on his evidence being read to him, makes the following explanations or alterations.Examined by the accused as to the above explanation or alternations.Examined by the prosecutor as to the above explanation or alteration.The accused and prosecutor decline to examine him respecting such explanation or alteration.The prosecutor [by leave of the Court] calls witness in reply. [To be numbered consecutively further to prosecution witnesses already examined earlier, Witnesses will be examined, cross-examined, etc. in the same manner as other prosecution witnesses.]The accused (or the counsel for the accused for the defending officer) makes the following address [or, if the address is in writing, hands in a written address, which is read (orally translated) marked .................................. signed by the presiding officer (judge-advocate), and attached to the proceedings].The prosecutor makes the following reply [or, if the reply is in writing, hands in a written reply, which is read (orally translated) marked .................................. signed by the presiding officer (judge-advocate), and attached to the proceedings.]orThe prosecutor declines to make a reply.[Instruction.-Where the reply of the prosecutor is not in writing, the Court should record so much as appears to it material, and so much as the prosecutor requires to be recorded.If the address of the accused is not in writing and is delivered by himself, the material portions should be taken down in the first person, and as nearly as possible in his own words.If the address is not in writing and not delivered by the accused himself, the material portions should be recorded.In either case, any matter which is requested by or on behalf of the accused to be recorded should be recorded, and care must be taken whether a request is made or not to record every point brought forward in the defence or in mitigation of punishment].VARIATIONThe Court, at the request of the accused, adjourns until .................................to enable the accused to prepare his address.The Court at, the request of the prosecutor, adjourns until .................................to enable the prosecutor to prepare his reply.SUMMING UP

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Union of India - Subsection

Section 12345(6) in The Air Force Rules, 1969