(4)Where any address by, or on behalf of, the prosecutor or the accused person is not in writing, it shall not be necessary to record the same in the proceedings further or otherwise than the Court thinks proper, except that-(a)the Court shall in every case make such record of the defence made by the accused as will enable the confirming officer to judge of the reply made by, or on behalf, of the accused to each charge against him; and(b)the Court shall also record any particular matters in the address by, or on behalf of, the prosecutor or accused person, which the prosecutor or accused person, as the case may be, requires.
