Penal Code, 1860 (IPC) - Section 302 - Murder - Acquittal - Judgment of acquittal can be reversed by the Appellate Court only when there is perversity and not by taking a different view on reappreciation of evidence - If the conclusion of the Trial Court is plausible one, merely because another view is possible on reappreciation of evidence, the Appellate Court should not disturb the findings of acquittal and substitute its own findings to convict the accused - Conviction and sentence set-aside - Appeal allowed. - Supreme Court of India Judgements