Section 405(c) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(c)A, residing in Calcutta, is agent for Z, residing at Delhi. There is an express or implied contract between A and Z, that all sums remitted by Z, to A shall be invested by A, according to Z's direction. Z remits a Lakh of rupee to A, with direction to A to invest the same in company's paper. A dishonestly disobeys the directions and employs the money in his own business. A has committed criminal breach of trust.
