Section 415(i) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(i)A sells and conveys an estate to B. A, knowing that in consequence of such sale he has no right to the property, sells or mortgages the same to Z, without disclosing the fact of the previous sale and conveyance to B, and receives the purchase or mortgage money from A. A cheats.
