Section 39 in Criminal Court Rules of the High Court of Judicature at Patna
39.
Sessions trials should be held in the order in which the commitments are notified to the Court of Sessions. The Sessions Judge should, however, exercise his discretion in the matter of giving priority to certain cases, particularly capital sentence cases, subsequently received judging the seriousness of the offence and the convenience of the accused. It should always be the endeavour of every Sessions Judge to see that a Sessions trial is brought to a close with due expedition and without unnecessary adjournment.
