comment

noun | com·ment

1. a : a remark to a jury by a judge or prosecutor about evidence

   Note: A prosecutor may not remark to the jury that a defendant's failure to testify implies guilt, and a judge may not remark to the jury his or her opinion about what the evidence does or does not prove.

   b : a written expression of opinion or information solicited by an agency about a subject of its rulemaking — see also informal rulemaking

   a : a remark to a jury by a judge or prosecutor about evidence

   Note: A prosecutor may not remark to the jury that a defendant's failure to testify implies guilt, and a judge may not remark to the jury his or her opinion about what the evidence does or does not prove.

   b : a written expression of opinion or information solicited by an agency about a subject of its rulemaking — see also informal rulemaking