160. Record of the evidence and defence .-(1) The Judge-Advocate (if any) or the presiding officer shall take down or cause to be taken down a brief record of the evidence of the witnesses at the trial and of the defence of the accused; the record so taken down shall be attached to the proceedings.
(2)If it appears to the convening officer that military exigencies or other circumstances prevent compliance with sub-rule (1), he may direct that the trial will be carried on without any such brief record being taken down.(3)If the accused pleads "Guilty" the summary [* * *] of evidence, if any, may be read and attached to the proceedings, and it shall not be necessary for the Court to hear witnesses for the prosecution, respecting matters contained in the summary [* * *] [Certain words omitted by S.R.O. 17(E), dated 6.12.1993. ] of evidence so read.
