The Magistrate should also state in his forwarding letter whether he requires the origin of the blood-stains on any article to be determined, and where the blood-stains are suspected to be human it should be stated explicitly that they are suspected to be human. If the origin of the blood-stains is required, the Magistrate should add in his forwarding letter-(a)a complete medico-legal history of the case;(b)details of the medical examination, if any, of the accused and the victim;(c)the circumstances under which the articles were seized;(d)details of the confession, if any.If further articles are to be sent later this should be mentioned in the letter sending the first group of articles. As far as possible all articles should be sent at one and the same time.
