Section 51 in Criminal Court Rules of the High Court of Judicature at Patna
51.
The trial, [x x x] [Delated by C.S. No. 34.] when once commenced, should except for good and sufficient cause (to be noted in the order-sheet) proceed throughout the day on which it has been opened, and from day to day and throughout each day following until all the witnesses in attendance have been examined. [G.L. 4/54]
