jurisprude

noun | \ ˈju̇r-əs-ˌprüd \ | ju·ris·prude

1. : an individual who makes ostentatious show of learning in jurisprudence and the philosophy of law or who regards legal doctrine with undue solemnity or veneration philosophers and jurisprudes might long and profoundly debate the question of which was the greater right and which was the lesser —Howell v. State, 425 A.2d 1361 (1981)