(2)(a)After the record of the plea of guilty on a charge (if trial does not proceed on any other charges) the court shall read the summary or abstract of evidence and annex it to the proceedings, or if there is no such record, shall take and record sufficient evidence to enable it to determine the sentence, and for the reviewing officer to know all the circumstances connected with the offence.(b)The evidence shall be taken in like manner as is directed by these rules in the case of plea of not guilty.
