As per the case facts, an advocate was murdered, and the appellant, the spouse, sought to summon cellular company records and witnesses to trace the accused's mobile locations. A lower ... court rejected this, and the High Court affirmed the rejection, leading to an appeal to the Supreme Court. The question arose whether the High Court was correct in rejecting the application to summon cellular company records and witnesses for tracing accused persons' locations in a murder trial, and if such evidence is necessary for a fair trial. Finally, the Supreme Court allowed the application for the production of decoding registers and summoning cellular company witnesses, directing the lower court to conclude the trial, implying such evidence is vital for a fair trial.