Section 22 in Andhra Pradesh Control of Organised Crime Act, 2001
22. Presumption as to offences under Section 3.
(1)In a prosecution for an offence of organized crime punishable under Section 3, if it is proved,-(a)that unlawful arms and other material including documents or papers were recovered from the possession of the accused and there is reason to believe that such unlawful arms and other material including documents or papers were used in the commission of such offence; or(b)that by the evidence of an expert, the finger prints of the accused were found at the site of the offence or on anything including unlawful arms and other material including documents or papers and vehicle used in connection with the commission of such offence, the Special Court shall presume, unless the contrary is proved, that the accused had committed such offence.(2)In a prosecution for an offence of organized crime punishable under subsection (2) of Section 3, if it is proved that the accused rendered any financial assistance to a person accused or reasonably suspected of, an offence of organized crime, the Special Court shall presume, unless the contrary is proved, that such person has committed the offence under the said sub-section (2).
