accused

noun | \ ə-ˈkyüzd \ | ac·cused
  1. : a person who has been arrested for or formally charged with a crime : the defendant in a criminal case the accused shall enjoy the right to a speedy and public trial —U.S. Constitution amend. VI

    Note: Certain rights guaranteed by the Constitution, such as the right to counsel, become effective once a person is characterized as an accused.