attainder

noun | \ ə-ˈtān-dər \ | at·tain·der
  1. : the termination of the civil rights of a person upon a sentence of death or outlawry for treason or a felony — see also bill of attainder at bill 1, corruption of blood

    Note: In English law up to the nineteenth century, attainder was the harsh consequence of conviction for treason or a felony. It resulted in the forfeiture of the convicted person's property. It also involved corruption of blood, which barred the person from inheriting, retaining, or passing title, rank, or property. A person outlawed lost the right to seek protection under the law. Article III, Section 3 of the U.S. Constitution prohibits corruption of blood or forfeiture upon a conviction for treason “except during the life of the person attainted,” and Article I, Section 9 prohibits bills of attainder. Attainder was abolished in England in 1870.