(3)After the record of the plea of "Guilty" on a charge (if the trial does not proceed on any other charges) the Court, shall receive any statement which the accused desires to make in reference to the charge, and shall read the summary [* * *] of evidence, and annex it to the proceedings, or if there is no such summary [* * *] [Certain words omitted by S.R.O. 17(E), dated 6.12.1993. ] shall take and record sufficient evidence to enable it to determine the sentence and the confirming officer to know all the circumstances connected with the offence. This evidence shall be taken in the manner provided in these rules in the case of plea of "Not Guilty".
