cross-examine

noun

1. : the examination of a witness who has already testified in order to check or discredit the witness's testimony, knowledge, or credibility — see also confrontation clause — compare direct examination, recross-examination, redirect examination

   Note: In accordance with Rule 611 of the Federal Rules of Evidence, cross-examination should only refer to matters that were covered during direct examination or that are relevant to the witness's credibility. Anything exceeding these limits is permissible at the court's discretion. Leading questions are also ordinarily allowed on cross-examination under Rule 611.