Section 403(a) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(a)A takes property belonging, to Z out Z's possession in good faith, believing, at the time when he takes it, that the property belongs to himself. A is not guilty of theft; but if A, after discovering his mistakes dishonestly appropriates the property to his own use, he is guilty of an offence under this section.
