The following persons may be charged and tried together, namely:—(i)persons accused of the same offence committed in the course of the same transaction;(ii)persons accused of an offence and persons accused of abetment of, or an attempt to commit, such offence; and(iii)persons accused of different offences committed in the course of the same transaction:Provided that in a trial by a court-martial the trial judge advocate may, on the application made in this behalf by any accused, direct that each of the accused be tried separately by the same court-martial.
