malum prohibitum

noun | \ -prō-ˈhi-bə-təm \ | malum pro·hib·i·tum

1. : an offense prohibited by statute but not inherently evil or wrong is malum prohibitum and, therefore, does not demand mens rea —Commonwealth v. Guthrie, 616 A.2d 1019 (1992) —often used with a preceding noun (as crime or act) acts malum prohibitum — compare malum in se