acquit
verb | \ ə-ˈkwit \ | ac·quit
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a : to release from liability for a debt or other obligation —usually used in agreements forever release, acquit, and discharge each other
b : to absolve (a criminal defendant) of a charge by judicial process
c : to clear of wrongdoing the fact…does not acquit them of misrepresentation —In re Hiller, 694 P.2d 540 (1985)
: to absolve a defendant of criminal liability must acquit if any reasonable doubt existed —Commonwealth v. Gagliardi, 638 N.E.2d 20 (1994) — compare convict