duress

: wrongful and usually unlawful compulsion (as threats of physical violence) that induces a person to act against his or her will : coercion; also : the affirmative defense of having acted under duress — see also economic duress — compare necessity, undue influence : the affirmative defense of having acted under duress — see also economic duress — compare necessity, undue influence

Note: A person may be able to avoid the consequences of his or her acts under the law if they were performed while under duress. For example, a contract made under duress is voidable by the coerced party. Similarly, a will signed under duress is invalid. Duress may also be used to justify a criminal act.