The matter pertains to Section 319 of the Code of Criminal Procedure, 1973 (Cr P.C.), which authorizes courts to summon additional accused upon the emergence of evidence during trial indicating ... their participation in the alleged crime. To address various conflicting judicial interpretations concerning the applicability and definitions of “evidence” under Section 319 Cr P.C., the case has been escalated to a five-judge Constitution Bench of the Supreme Court.