65. Plea of no case .-(1) At the close of the case for prosecution, the accused may offer a plea that the evidence given on behalf of the prosecution, in respect of any one or more charges, has not established a prima facie case against him and that he should not, therefore, be called upon for his defence as respects such charge or charges.
(2)The Court shall hear the address by the accused in support of such plea and the reply by the prosecutor thereto, and shall consider the plea in closed Court; and if it is satisfied that the plea is well-founded in respect of any one or more charges to which it relates, it shall record a finding of "not guilty" in respect of such charge or charges, and the accused shall thereafter be called upon for his defence only in respect of the remaining charges, if any, in the charge-sheet.
