accusation

noun | \ ˌa-kyə-ˈzā-shən \ | ac·cu·sa·tion
  1. : a formal charge of wrongdoing, delinquency, or fault the accused shall enjoy the right…to be informed of the nature and cause of the accusation —U.S. Constitution amend. VI — compare allegation, indictment, information

  1. : the offense or fault of which one is accused the accusation was murder