conviction

noun | con·vic·tion
  1. : the act or process of convicting; also : the final judgment entered after a finding of guilt a prior conviction of murder would not overturn the conviction — compare acquittal : the final judgment entered after a finding of guilt a prior conviction of murder would not overturn the conviction — compare acquittal

    Note: Jurisdictions differ as to what constitutes conviction for various statutes (as habitual offender statutes). Conviction is rarely applied to civil cases.

  1. : guilt the judge will enter a judgment of conviction —W. R. LaFave and J. H. Israel