Section 240(7) in Criminal Courts - Rules and Orders
(7)The number of witness examined is of no particular interest, and the judgement should not contain a list of the witnesses with a resume of what each states. The evidence should be marshalled as each point is considered, as stated in sub-rule (4) above. A Judge or Magistrate should not start to write a judgement until he has got it clear in his own mind what points he has to decide, how he is going to decide them, and the reasons for his decisions. Then he should try to deal with these points as lucidly and concisely as possible. A judgement is unlikely to be lucid throughout unless it is carefully read over afterwards and corrected where necessary.
