larceny

noun | \ ˈlär-sə-nē \ | lar·ce·ny
  1. : the unlawful taking and carrying away of personal property with the intent to deprive the rightful owner of it permanently; also : any of several types of theft (as embezzlement or obtaining another's property by false pretenses) that have been traditionally distinguished from larceny : any of several types of theft (as embezzlement or obtaining another's property by false pretenses) that have been traditionally distinguished from larceny

    Note: Under the Model Penal Code and in states that follow it, larceny is a type of theft. In states where larceny is currently defined as a separate crime, it may include the crimes that were distinct from it under common law.

    — grand larceny
    : felonious larceny of property having a value greater than an amount fixed by law; also : larceny accompanied by aggravating circumstances (as the use of threats)

    — larceny by trick
    : larceny of property obtained by the use of misrepresentation especially in getting an owner to hand over something in the belief that it is for temporary purposes — compare false pretenses

    — larceny from the person
    : larceny of property held by or within the immediate control of its owner

    — petit larceny
    : larceny of property having a market value below an amount fixed by law — called also petty larceny Note: Petit larceny is a misdemeanor.