rehabilitated

rehabilitate

transitive verb | \ ˌrē-ə-ˈbi-lə-ˌtāt, ˌrē-hə- \ | re·ha·bil·i·tate

  1. : to restore to a former capacity; specifically : to restore credibility to (a witness or testimony) the State simply brought out all of the prior statements to qualify or explain the inconsistency and to rehabilitate the witness —People v. Page, 550 N.E.2d 248 (1990) — compare impeach : to restore credibility to (a witness or testimony) the State simply brought out all of the prior statements to qualify or explain the inconsistency and to rehabilitate the witness —People v. Page, 550 N.E.2d 248 (1990) — compare impeach

    Note: A witness whose trial testimony is inconsistent with his or her pretrial usually sworn statements is considered impeached. Such a witness may be rehabilitated usually on redirect examination. There are various state and federal evidentiary rules governing what evidence (as character evidence) is admissible to rehabilitate a witness.

  1. a : to restore to a former state (as of good repair or solvency) if the debtor wishes to liquidate rather than reorganize or rehabilitate the farming operation —J. H. Williamson

    b : to restore (as a convicted criminal defendant) to a useful and constructive place in society through therapy, job training, and other counseling