PRATIBHA RANI,J. - (1.)This appeal has come up for hearing pursuant to the directions issued for expediting hearing in appeals filed by persons in custody (with sentence upto five years).
(2.)The instant appeal has been preferred by appellant Rajender Kumar @ Babban impugning his conviction by judgment dated 29th May, 2015 and order on sentence dated 4th June, 2015, whereby the appellant has been sentenced as under: -
RI for 4 years and fine of Rs.2500/, Under Section 307 IPC I/D SI for 1 month. RI for 3 years and fine of Rs.2500/, Under Section 393 IPC I/D SI for 1 month. Under Section 174A IPC SI for a period of one month.

(3.)The appellant has been convicted for committing the offence punishable under Sections 307/393/174 -A IPC by learned ASJ relying on the testimony of the complainant Vikas Anand who identified the appellant to be one of those persons who tried to commit robbery and fired towards him.