As per case facts, the informant-appellant lodged an FIR for murder and Scheduled Caste/Scheduled Tribe Act violations against four accused after his parents were assaulted and thrown into a well. ... The trial court convicted the accused based on eyewitness testimony and prosecution documents whose genuineness was admitted by the defense counsel. The accused appealed to the High Court, contending they did not receive a fair trial due to the admission of documents by their counsel. The High Court agreed, set aside the conviction, and remanded the case for retrial. The question arose whether the High Court was justified in remanding the case, effectively overriding the defense's admission of documents under Section 294 CrPC, on fair trial grounds. Finally, the Supreme Court found the High Court erred in its remand. It affirmed that the trial court correctly relied on documents whose genuineness was repeatedly admitted by the defense under Section 294 CrPC. The Supreme Court set aside the High Court's judgment, restored the criminal appeals, and directed the High Court to decide the appeals on their merits based on the existing evidence.