(1)After any plea under rules 77 and 81 and any objection under rule 78 and any applications under rules 82 and 83 have been dealt with, the accused shall be required subject to sub-rule (2) to plead either guilty or not guilty to each charge on which he is arraigned and the accused person's plea guilty or not guilty shall be recorded on each charge.(2)Where a court is empowered by section 115 to find an accused guilty of an offence other than that charged or guilty of committing the offence in circumstances involving a less degree of punishment or where it could after hearing the evidence, make a special finding of guilty subject to exceptions or variations in accordance with rule 107, the accused may plead guilty to such other offence or to the offence charged as having been committed in circumstances involving a less degree of punishment or to the offence charged subject to such exceptions a variations.
