As per the case facts, the appellant was summoned as an additional accused by the Trial Court under Section 319 of the CrPC, which was upheld by the High Court. ... This led to the present appeal. The original case involved a First Information Report lodged against several accused for various offenses under the NDPS Act, Arms Act, and IT Act. The question arose regarding the exercise of power under Section 319 of the CrPC to summon an additional accused. Finally, the Supreme Court's answer details the conditions under which additional accused can be summoned and tried. It emphasizes that for Section 319 to be invoked, strong evidence must emerge during the trial, not just investigation. If summoned, the trial can be held jointly or separately, with de novo proceedings in case of a joint trial, or the main case decided before proceeding afresh against the summoned accused.