disposition

disposition

noun | dis·po·si·tion

  1. a : the final determination of a matter (as a case or motion) by a court or quasi-judicial tribunal the beneficiary of such a disposition of charges against him —United States v. Smith, 354 A.2d 510 (1976) — compare decision, holding, judgment, opinion, ruling, verdict

    b : the sentence given to a convicted criminal defendant probation is often a desirable disposition —W. R. LaFave and J. H. Israel also : the sentence given to or treatment prescribed for a juvenile offender : the sentence given to or treatment prescribed for a juvenile offender

  1. : transfer to the care, possession, or ownership of another to either a surviving spouse or a charity, those dispositions are totally exonerated from the payment of taxes —Matter of McKinney, 477 N.Y.S.2d 367 (1984) also : the power of such transferral : the power of such transferral

  1. : the state or condition of being predisposed : predisposition