68. Procedure where accused calls witnesses to the facts of the case .-(1) The accused may call witnesses, including witnesses as to character.
(2)The prosecutor may with the permission of the Court, call witnesses in reply.(3)The accused may again address the Court. The time at which such second address is allowed is in these rules referred to as the time for the second address of the accused.(4)The prosecutor shall be entitled to address the Court in reply.
