Indian Penal Code, 1860

Back

Sections	Particulars
Chapter XVII	Of Offences Against Property
408	Criminal breach of trust by clerk or servant
Description	Whoever, being clerk or servant or employed as a clerk or servant, and being in any manner entrusted in such capacity with property, or with any dominion over property, commits criminal breach of trust in respect of that property, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.