Section 378(e) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(e)Z, going on a journey, entrusts his plate to A, the keeper of a warehouse, till Z shall return. A carries the plate to a goldsmith and sells it. Here the plate was not in Z's possession, It could not therefore be taken out of Z's possession, and A has not committed theft, though he may have committed criminal breach of trust.
