In a prosecution, wherever incriminating articles are seized and are required to be sent to Forensic Science Laboratory, they are immediately sealed and deposited in Malkhana at Police Station till they are taken out there from to be sent to Laboratory, Contemporaneously with seizure and sealing of such articles, impression of seal used on sealed articles is put on a form - commonly called CFSL form. This is so done because at the time of analysis of sealed packets in Laboratory, Analyst concerned may be able to tally seal impressions on sealed packets with those appearing on CFSL form in order to rule out any possibility of tampering of seals on sealed packets after seizure anywhere or in transit till receipt in Laboratory. The importance of CFSL form thus cannot be over-emphasized because this document provides a valuable safeguard to an accused to ensure that no tampering has been done during intervening period. The prosecution is required to rule out even a possibility of any su ....