admission

noun | ad·mis·sion

1. : the act or process of admitting admission into evidence

2. a : a party's acknowledgment that a fact or statement is true

   Note: In civil cases admissions are often agreed to and offered in writing to the court before trial as a method of reducing the number of issues to be proven at trial.

   b : a party's prior out-of-court statement or action that is inconsistent with his or her position at trial and that tends to establish guilt — compare confession, declaration against interest at declaration

   Note: Under the Federal Rules of Evidence an admission is not hearsay. Silence can sometimes be construed as an admission where a person would reasonably be expected to speak up.