Despite the conceptual conservatism inherent in most of the rules of evidence, the Courts in India, of late, have adopted progressive pragmatism in admitting certain modern scientific gadgets in collaboration with but not in supersession of the oral testimony to arrive at a just decision. In one of the judgments Som Prakash v. State of Delhi, 1974 Cri LJ 784 : AIR 1974 SC 989 the Supreme Court of India had an occasion to observe that "in our technological age nothing more primitive can be conceived of than denying discoveries of science and nothing cruder can retard forensic efficiency than swearing by traditional oral evidence only thereby discouraging the liberal use of scientific aids to prove guilt". No doubt, photographs have been viewed with approval since long in judicial proceedings but their role even today does not go beyond 'physical evidence' used to corroborate the testimony of the person on the stand. Some writers on the Law of Evidence in the past have endea ....