(4)Where the Commandant has refused to summon the witness under sub-rule (2) or sub-rule (3), the accused may make an application to the court for the summoning of such witness and the court may if it considers it to be expedient, in the interest of justice, order the summoning of such witness and, if necessary, adjourn the proceedings for the attendance of such witness:Provided that it shall rest with the accused alone to secure the attendance of any witness whose evidence is not contained in the summary of evidence and for whose attendance the accused has not made a request under sub-rule (1).Convening of General and Petty Assam Rifles Courts
