83. Suspension of trial .-(1) Where, in consequence of anything arising while the Court is sitting, the Court is unable by reason of dissolution as specified in section 117, or otherwise, to continue the trial, the presiding officer or, in his absence, the senior member, present will immediately report the facts to the convening authority.
(2)Where a Court-Martial is dissolved before the finding or, in case of a finding of guilty, before award of the sentence, the entire proceedings before the Court-Martial shall be null and the accused may be tried before another Court-Martial.
