Supreme Court: In a challenge against acquittal of Surendra Koli in the Nithari killings case, the Division Bench of BR Gavai and KV Viswanathan, JJ. issued notice on Central Bureau of Investigation’s pleas.
In October, 2023, the Allahabad High Court while hearing an appeal against Trial Court’s decision granting death sentence to Surendra Koli in twelve cases and Moninder Singh Pandher in two cases, acquitted both of them.
The killings came to light when skeletons were found in a drain near a house in Nithari village in Noida. After Surendra Koli’s confession, the nearby land was dug up and the police discovered the children’s bodies.
Moninder Pandher was the owner of the house and Surendra Koli was his domestic help and hence, both were implicated in the First information report. The FIR was registered against Surendra Koli for offences of murder, abduction, rape, destruction of evidence, and against Moninder Singh Pandher for immoral trafficking. It was alleged that Surendra Koli had raped and killed several girls by chopping off their bodies before throwing them in the backyard outside their house.
Source: Press
