Section 208 in The Jammu and Kashmir State Ranbir Penal Code, 1989
208. Fraudulently suffering decree for sum not due.
- Whoever fraudulently causes or suffers a decree or order to be passed against him at the suit of any person for a sum not due, or for a larger sum than is due to such person or for any property or interest in property to which such person is not entitled, or fraudulently causes or suffers a decree or order to be executed against him after it has been satisfied or for anything in respect of which it has been satisfied, shall be punished with imprisonment to either description for a term which may extend to [two years] [Substituted by Act III of 1967.], or with fine, or with both.IllustrationA institutes a suit against Z. Z knowing that A is likely to obtain a decree against him, fraudulently suffers a judgement to pass against him, for a larger amount at the suit of 13, who has not just claim against him, in order that B, either on his own account or for the benefit of Z, may share in the proceeds of any sale of Z's property which may be made under A's decree. Z has committed an offence under this section.
