63. Withdrawal of plea of "not guilty".-The accused may, if he thinks fit, at any time during the trial, withdraw his plea of "not guilty", and plead "guilty", and in such case the Court will at once, subject to a compliance with sub-rules (2) and (4) of rule 60, record a plea and finding of "guilty", and shall, so far as is necessary, proceed in the manner directed by rule 62.
