piracies

noun | \ ˈpī-rə-sē \ | pi·ra·cy

1. : an act of robbery especially on the high seas; specifically : an illegal act of violence, detention, or plunder committed for private ends by crew or passengers of a private ship or aircraft against another ship or aircraft on the high seas or in a place outside the jurisdiction of any state — see also air piracy : an illegal act of violence, detention, or plunder committed for private ends by crew or passengers of a private ship or aircraft against another ship or aircraft on the high seas or in a place outside the jurisdiction of any state — see also air piracy

2. a : the unauthorized copying, distribution, or use of another's production (as a film) especially in infringement of a copyright software piracy

   b : the unauthorized use, interception, or receipt of encoded communications (as satellite cable programming) especially to avoid paying fees for use the statute's purpose is to proscribe the piracy of programming signals —United States v. Harrell, 983 F.2d 36 (1993)

3. : the crime of committing piracy