concert of action
| \ ˈkän-sərt- \ | con·cert of action
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: a theory in torts that imposes liability on all defendants who have committed tortious acts that contributed to the plaintiff's injury even though only one actually caused the injury — compare alternative liability at liability 2b
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: a rule in criminal law that holds an aider and abettor liable for commission of a criminal act by the principal
Note: Concert of action does not apply where the crime requires more than one person for its commission.