nolo contendere

noun | \ -kən-ˈten-də-rē, -rā \ | nolo con·ten·de·re

1. : a plea by a defendant in a criminal prosecution that without admitting guilt subjects the defendant to conviction as in the case of a guilty plea but that does not bar denial of the truth of the charges in another proceeding (as a civil action based on the same acts) — called also no contest, non vult contendere; compare guilty, not guilty 1