707. As to trial : The points to look for are whether he avoids adjournments and grants them only when they are really necessary; whether he examines (as he ought) all witnesses present from day to day until they are finished, or whether (as he ought not) he postpones their examination on the pretext of wailing for an absentee so that he can examine him and them together; and whether he takes prompt action to have absentees brought up.
