Section 165(c) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(c)Z's brother is apprehended and taken before A, a Magistrate on charge of perjury. A sells to Z shares in a bank at a premium, when they are selling in the market at a discount,. Z pays A for the shares accordingly. The money so obtained by A is a valuable thing obtained by him without adequate consideration.
