judged

verb | \ ˈjəj \

1. : to hear and decide (as a litigated question) in a court of justice judge a case

2. : to pronounce after inquiry and deliberation he was judged incompetent

   : to make a determination : decide judge between two accounts

noun

1. : a public official vested with the authority to hear, determine, and preside over legal matters brought in court; also : one (as a justice of the peace) who performs one or more functions of such an official : one (as a justice of the peace) who performs one or more functions of such an official