159. Defence .-(1) The accused shall be asked what he has to say in his defence and shall be allowed to make his defence. He may be allowed to have any person to assist him during the trial, [* * *].
(2)The Court or the Judge-Advocate, if any, may question the accused on the case for the purpose of enabling him to explain any circumstances appearing in his statement or in the evidence against him. The accused shall not render himself liable to punishment by refusing to answer such questions, or by giving answers to them which he knows not to be true [* * *] [Certain words omitted by S.R.O. 17(E), dated 6.12.1993. ].
