capacity

noun | ca·pac·i·ty

1. : a qualification, power, or ability (as to give consent or make a testament) created by operation of law

2. : an individual's ability or aptitude; especially : mental ability as it relates to responsibility for the commission of a crime (as murder) — see also diminished capacity — compare competency, incapacity, insanity : mental ability as it relates to responsibility for the commission of a crime (as murder) — see also diminished capacity — compare competency, incapacity, insanity