90. 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 17, or otherwise, to continue the trial, the presiding officer, or in his absence, the senior member present shall 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 proceedings of the Court-Martial, shall be null, and the accused may be tried by another Court-Martial.
