Section 519 in The Code of Criminal Procedure, 1989 (1933 A. D.)
519. Payment to innocent purchaser of money found on accused.
- When any person is convicted of any offence which includes, or amounts to theft or receiving stolen property, and it is proved that any other person has brought the stolen property from him without knowing, or having reason to believe, that the same was stolen, and that any money has on his arrest been taken out of the possession of the convicted person, the Court may, on the application of such purchaser and on the restitution of the stolen property to the person entitled to the possession thereof, order that out of such money a sum not exceeding the price paid by such purchaser be delivered to him.
