conclusion

noun | \ kən-ˈklü-zhən \ | con·clu·sion

1. : a judgment or opinion inferred from relevant facts our conclusion upon the present evidence —Missouri v. Illinois, 200 U.S. 496 (1905)

2. a : a final summarizing (as of a closing argument)

   b : the last or closing part of something

3. : an opinion or judgment offered without supporting evidence; specifically : an allegation made in a pleading that is not based on facts set forth in the pleading : an allegation made in a pleading that is not based on facts set forth in the pleading