110. Finger Prints. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The services of the Finger Print Squad in the Detective Department shall be always utilized for the examination of finger prints suspected to have been left behind by criminals. An expert is able to intensify impressions which are scarcely visible to the ordinary observer.
(b)It is most important that Investigating Officers should see that articles on which finger prints may be found are not carelessly handled, but are carefully preserved till the arrival of an expert from the Finger Print Squad. When prostitutes have been drugged for the purpose of robbery or have been murdered for wrongful gain all tumblers or bottles should be guarded with particular care.(c)Finger prints are frequently left on glass, metal, polished wood or lacquer work and they may also be found on the charred surface of a torch. In burglary cases in houses with matting walls finger prints may be found on the bamboo matting near the point of entry or on door posts. In cases of murder, blood-stained finger prints, may be found.IV. - Unnatural Deaths And Injuries
