ex post facto law

noun

1. : a civil or criminal law with retroactive effect; especially : a law that retroactively alters a defendant's rights especially by criminalizing and imposing punishment for an act that was not criminal or punishable at the time it was committed, by increasing the severity of a crime from its level at the time the crime was committed, by increasing the punishment for a crime from the punishment imposed at the time the crime was committed, or by taking away from the protections (as evidentiary protection) afforded the defendant by the law as it existed when the act was committed : a law that retroactively alters a defendant's rights especially by criminalizing and imposing punishment for an act that was not criminal or punishable at the time it was committed, by increasing the severity of a crime from its level at the time the crime was committed, by increasing the punishment for a crime from the punishment imposed at the time the crime was committed, or by taking away from the protections (as evidentiary protection) afforded the defendant by the law as it existed when the act was committed

   Note: Ex post facto laws are prohibited by Article I, Section 9 of the U.S. Constitution.