Section 464(h) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(h)A sells and conveys an estate to Z. A afterwards, in order to defraud Z of his estate, executes a conveyance of the same estate to B, dated six months earlier than the date of the conveyance to Z, intending to be believed that lie had conveyed the estate to B before he conveyed it to Z, A has committed forgery.
