indeterminate sentence

noun | \ ˈsent-ᵊns, -ᵊnz \ | sen·tence

1. : a judgment formally pronouncing the punishment to be inflicted on one convicted of a crime

2. : the punishment that one convicted of a crime is ordered to receive

   — concurrent sentence
   : a sentence that runs at the same time as another

   — consecutive sentence
   : a sentence that runs before or after another

   — cumulative sentence
   : consecutive sentence in this entry; also : the combination of two or more consecutive sentences

   — death sentence
   : a sentence condemning the convicted defendant to death

   — determinate sentence
   : a sentence for a fixed rather than indeterminate length of time

   — general sentence
   : a sentence that does not allocate the punishment imposed for the individual counts on which the defendant was convicted Note: General sentences are impermissible.

   — indeterminate sentence
   : a sentence of minimum and maximum duration with the exact length to be later determined (as by a parole board)

   — life sentence
   : a sentence of imprisonment for the rest of the convicted defendant's life

   — mandatory sentence
   : a sentence that is specifically required or falls within a range required by statute as punishment for an offense imposed the minimum mandatory sentence for distributing drugs near a school

   — presumptive sentence
   : a sentence that is the presumed punishment for an offense and is subject to the upward or downward adjustment of its severity depending on aggravating and mitigating factors

   — split sentence
   : a sentence of which part is served in prison and the other suspended and usually replaced by probation

   — suspended sentence
   : a sentence the imposition or execution of which is suspended by the court

transitive verb

1. : to impose a sentence on