Section 196 in The Railway Protection Force Rules, 1987
196. Procedure on plea of "not guilty".
-196.1After the plea of "not guilty" to any charge is recorded, the evidence for theprosecution shall be taken.196.2For the said purpose, the Security Court shall fix a date for the examination ofwitness and shall also issue summons to witness directing them to attend or produceany document or any other thing on the fixed date.196.3On the date so fixed, the Security Court shall proceed to take all suchevidence as may be produced in support of the prosecution. In recording theevidence, the Security Court shall strictly adhere to the admissibility and relevancyof evidence as provided In the Indian Evidence Act, 1872 as applied for the purposesof these rule by rule 185.1196.4Every witness shall be subject to examination-in-chief in the first instance onbehalf of the prosecution , then cross-examined by the accused and then re-examinedby the prosecution to explain the matters which might have arisen in the course ofcross-examination. Cross-examination of a witness may in the discretion of the Security Court, be deferred until any other witness or witnesses have been examined.The Security Court may also recall any witness for further cross-examination.196.5At the close of the evidence for the prosecution, the accused shall be asked if hehas any thing to say in his defence. After the accused has entered upon his defence,the Security Court may, on his application, issue process for compelling theattendance of any witness including witness to character for the purpose ofexamination, or cross-examination or production of any document or other thingunless the Security Court considers, for reasons to be recorded, that such applicationbe refused. Similarly, the Security Court may not issue process to complete teattendance of a witness for the purpose of cross-examination if it feels that theaccused, before he entered on his defence, had already cross-examined the witness orhad the opportunity to cross-examine such witness.
