217. The course to be pursued with respect to commitments received during a sessions must be left to the discretion of the Court concerned, to be exercised with regard to the convenience of the parties and the state of its file. The rule should be to take up such cases during the sessions if they can be brought before the Court ready for trial, and if they can be taken up without material disarrangement of the file of the Court. They should not as a rule be taken up if that course would necessitate the disarrangement of another sessions, about to be held in another district; but this might be done in cases of special importance.
Note. - Where for some reason unexpected delay intervenes and a case set down for hearing at a particular sessions cannot be heard, the Sessions Judge before postponing it to the next sessions should consider whether he ought not to ask for a special sessions, bearing in mind the principle that no man is to be kept in suspense for his life longer than is justifiable in the circumstances. In such cases an early request for a special sessions should be made to the High Court.
