imperfect self-defense

noun

1. : a defense based on self-defense that does not shield the defendant from all liability but reduces the liability especially because the defendant actually but unreasonably believed that he or she was in imminent danger of death or great bodily injury

   Note: Imperfect self-defense is not recognized in all jurisdictions. When it is successfully used in criminal cases it eliminates the element of malice, reducing the level of the offense from murder to manslaughter.