high crime

noun

1. : a crime of infamous nature contrary to public morality but not technically constituting a felony; specifically : an offense that the U.S. Senate deems to constitute an adequate ground for removal of the president, vice president, or any civil officer as a person unfit to hold public office and deserving of impeachment : an offense that the U.S. Senate deems to constitute an adequate ground for removal of the president, vice president, or any civil officer as a person unfit to hold public office and deserving of impeachment