trying

try

transitive verb

  1. : to examine or investigate judicially no fact tried by a jury, shall be otherwise reexamined in any court of the United States, than according to the rules of the common law —U.S. Constitution amend. VII in an action tried on the facts without a jury —Federal Rules of Civil Procedure Rule 52(a)

  1. : to conduct the trial of : put on trial

  1. : to participate as lawyer or counsel in the trial of : bring to trial on behalf of a client was unqualified to try death penalty cases