120. Question to witness by Court or judge-advocate .-(1) At any time before the time for the second address of the accused the presiding officer, the judge-advocate and with the permission of the Court, any member of the Court may address any question to a witness.
(2)Upon any such question being answered, the officer conducting the proceeding shall also put to the witness any question relative to that answer which he may be requested to put by the prosecutor or the accused, and which the Court deems reasonable.
