113. Calling of witnesses whose evidence is not contained in summary .-If the prosecutor intends to call a witness whose evidence is not contained in any summary given to the accused, notice of the intention shall be given to the accused, a reasonable time before the witness is called; and if such witness is called without such notice having been given, the Court shall, if the accused to desires it, either adjourn after taking the evidence of the witness, or allow the cross-examination of such witness to be postponed, and the Court shall inform the accused of his right to demand such adjournment or postponement.
