142. Questions to witnesses by Court or Judge-Advocate .-(1) The presiding officer, the Judge-Advocate (if any), or the officer holding the trial and, with the permission of the Court, any member of the Court may address a question to a witness while such witness is giving his original evidence and before he withdraws.
(2)Upon any such question being answered, the presiding officer, the Judge-Advocate (if any), or the officer holding the trial, shall also put to the witness any question relative to that answer which the prosecutor or the accused or counsel or the defending officer may request him to put and which the Court deem reasonable.
