123. Provisions relating to dissolution of courts-martial.—
(1)A court-martial assembled under this Act shall be dissolved—(a)when the number of members comprising the court is after the commencement of a trial reduced below four;(b)by the prolonged illness of the president, trial judge advocate or the accused;(c)by the death of the president or the trial judge advocate;(d)on the making of a report under sub-section (2) of section 143.(2)Whenever a court-martial is dissolved by virtue of sub-section (1), the accused may be retired.
