Section 43E(b) in The Unlawful Activities (Prevention) Act, 1967
(b)that by the evidence of the expert the finger-prints of the accused or any other definitive evidence suggesting the involvement of the accused in the offence were found at the site of the offence or on anything including arms and vehicles used in connection with the commission of such offence,the Court shall presume, unless the contrary is shown, that the accused has committed such offence.
