execution

noun | \ ˌek-si-ˈkyü-shən \ | ex·e·cu·tion

1. : the act or process of executing witnessed the execution of the will

2. : a putting to death as fulfillment of a judicial death sentence

3. : the process of enforcing a judgment (as against a debtor); also : a judicial writ (as fieri facias) by which an officer is empowered to carry a judgment into effect — see also levy : a judicial writ (as fieri facias) by which an officer is empowered to carry a judgment into effect — see also levy