Section 405(d) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(d)But if A, in the last illustration, not dishonestly but in good faith, believing that it will be more for Z's advantage to hold shares in the Bank of Bengal, disobeys Z's direction, and buys shares in the Bank of Bengal for Z, instead of buying company's paper, here though Z should suffer loss, and should be entitled to bring a civil action against A, on account of that loss, yet A, not having acted dishonestly, has not committed criminal breach of trust.
