(1)The prosecutor may, if he so desires, and shall, if required by the court, make an opening address explaining the charge and the nature and general effect of the evidence which he proposes to adduce.(2)The witnesses for the prosecution shall then be called and give their evidence.(3)If it should be necessary for the prosecutor to give evidence for the prosecution on the facts of the case, he shall give it after the delivery of his address, and he must be sworn or affirmed, as the case may be, and give his evidence and he may be cross-examined by or on behalf of the accused and afterwards may make any statement which might be made by a witness on re-examination.
