voir dired

: a formal examination especially to determine qualification (as of a proposed witness) the judge admitted the witness's expert testimony after a voir dire by the attorney; especially : the act or process of questioning prospective jurors to determine which are qualified (as by freedom from bias) and suited for service on a jury : the act or process of questioning prospective jurors to determine which are qualified (as by freedom from bias) and suited for service on a jury

: to examine in a voir dire proceeding a motion to voir dire the witness outside the presence of the jury voir diring prospective jurors as to their beliefs concerning the death penalty —State v. Ortiz, 540 P.2d 850 (1975) (concur)