113. Finger Prints of deceased in cases of murder of suspicious deaths. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - In all cases of murder or suspicious death, where an examination of the surroundings discloses or may possibly subsequently disclose, anything in the shape of finger marks, blurred or otherwise, on any article which might reasonably be expected to have been touched by the deceased, his finger prints shall invariably be taken for purposes of comparison with the finger impressions found on such article (picked at the scene of murder or suspicious death).
